Section 42 in Punjab Regional and Town Planning and Development (General) Rules, 1995
42. Time within which and manner in which compensation is to be claimed under section 85(2) and time within which notice is to be given under section 85.
(1)Every claim for compensation under sub-section (2) of Section 85 shall be made to the Competent Authority within thirty days from the date of the order of revocation or modification of permission, as the case may be.(2)The claim for compensation referred to sub-rule (1) shall be made in writing and be supported with the following documents, namely :-(i)a copy of order of permission and proof of development charge or betterment charge paid;(ii)plan showing the extent of development carried out;(iii)expenditure incurred in carrying out any work in accordance with the permission which have been rendered abortive by the revocation or modification or permission duly verified by a valuer; and(3)(i)The notice of refusal to accept the amount of compensation assessed and offered by the Competent Authority shall be given by the owner to the Competent Authority within thirty days from the date of receipt of the offer.(ii)On receipt of a notice under sub-clause (i), the Competent Authority shall refer the matter for adjudication to the Arbitrator who shall be the prescribed Authority for the purpose of sub-section (4) of Section 85. (Sections 85(2) and 180(2)(zk).)
